(1.) Heard Mr. N. Manohar, learned counsel for the petitioners and Mr. Muralidhar Reddy Katram, learned Government Pleader for Revenue appearing on behalf of the respondents.
(2.) All these writ petitions arise out of identical facts and impugn the same proceeding, i.e., Proceeding No. DCOKNR - F10CAH (1) /1/2020 - ESEC dtd. 12/5/2025 (hereinafter "impugned proceeding") issued by respondent No.2 - District Collector, Karimnagar. As such, the writ petitions involve common issues to be adjudicated. Therefore, they were heard together and are being decided vide the present common order.
(3.) These writ petitions challenge the impugned proceeding, whereby respondent No.2 directed unilateral cancellation of registered sale deeds executed in favour of the petitioners, on the ground that the properties form part of the prohibited list maintained under Sec. 22A of the Telangana Registration Act, 1908 (hereinafter "the Act, 1908").
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